Section 10(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(6)If at the time of drawing up a final statement it comes to the notice of the Collector or the authorised officer that -(a)any land included in the statement has not been finally declared as surplus land, or(b)an appeal against the declaration of any land as surplus land is still pending, he shall omit such land from the final statement, and thereupon the Collector or the authorised officer shall, ascertain from the applicant for land to omitted whether he wants any other surplus land available for distribution; and include his name in the final statement.
